SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the appellant/Accused to set aside the conviction and sentence made in S.C.No. 229/2014 on the file of the learned Sessions Judge, Fast Track Mahila Court, Tiruppur, dtd. 30/7/2018, as tabulated hereunder:

(2.) The facts of the case in brief are as follows:

(3.) The evidence of the prosecution witnesses in brief: